J M DUTTA Vs. UNITED INDUSTRIAL BANK LIMITED

JUDGEMENT

(1.) THE appeal is from the order of Sen, J.

(2.) THE order was made under section 34 of the Arbitration Act. The learned Judge was pleased not to stay the suit.

(3.) BEFORE the learned Judge it was contended that the allegations made in the plaint were untrue and frivolous. The learned Judge expressed the opinion that the contentions advanced were of no consequence in deciding whether the subject-matter of the suit is covered by the arbitration agreement or not. The learned Judge was pleased to dismiss the application.